VILLAGE PANCHAYAT OF BASTORA, BARDEZ, GOA, THROUGH ITS SECRETARY, SMITA SHETYE Vs. MARUTI GANGAPPA HALLIKAR, S/O LATE GANGAPPA HALLIKAR

JUDGEMENT

(1.) Rule, made returnable forthwith. The learned counsel for the respondent waives service. Heard finally by consent of parties.

(2.) The petitioner, Village Panchayat is challenging the order dated 27/11/2017 passed by the learned Deputy Directer of Panchayat, Panaji, thereby confirming the order dated 04/12/2014, passed by the learned Block Development Officer, Mapusa directing the petitioner to issue a No Objection Certificate (NOC) to the respondent for running a Tea Hotel-cum-Lunch Home (Lunch home, for short) in a portion of the house bearing No.102/E, standing in survey no.21/1-A situated near Bastora Bridge.

(3.) The brief facts are that; a land admeasuring 50 sq.mtrs. from out of a total area of 128 sq.mtrs. of survey no.21/1D situated at Bastora, Bardez-Goa, which was belonging to the erstwhile Mapusa Municipal Council was allotted to the respondent. Subsequent, on reorganization of the municipal boundaries, the said land came within the boundaries of the Village Panchayat Bastora and is presently owned by the petitioner/Village Panchayat. The respondent has constructed a house thereon bearing house no.102-E.